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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(5) in The Maharashtra Witness Protection and Security Act, 2017

(5)Upon the receipt of the report, the Committee shall make detailed enquiry about the threat perception and may direct the Assistant Commissioner of Police or Deputy Superintendent of Police, as the case may be, to provide protection to the person whose life is in danger, if the protection is not provided.